Central Administrative Tribunal - Lucknow
R K Yadav vs Union Of India on 18 September, 2019
Page 1 of 1
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH, LUCKNOW
Original Application No.332/00161/2018
This, the 18th day of September, 2019
Hon'ble Ms. Jasmine Ahmed, Member - J
Hon'ble Mr. Devendra Chaudhry, Member - A
Rajesh Kumar Yadav, aged about 42 years, son of Sri Mohabi,
resident of 589, Doorbhash Nagar, NIFT Campus, Rae Bareli,
District- Rae Bareli.
............ Applicant
By Advocate: None
VERSUS
1. Union of India through the Ministry of Textiles, Government of
India, Head Office, NIFT Campus, Hauz Khas, New Delhi-
110016.
2. National Institute of Fashion Technology (NIFT) NIFT Campus,
Doorbhash Nagar, Rae Bareli-229010 through its
Director/Joint Director.
3. National Institute of Fashion Technology Establishment
Department, Head Office, Hauz Khas, New Delhi-110016.
4. MS Poonam Kumari aged about 38 years resident of NIFT
Campus, Doorbhash Nagar, Rae Bareli.
5. Mr. Lalit aged about 30 years son of Mr. Jaswant Singh,
resident of NIFT Campus, Doorbhash Nagar, Rae Bareli.
............ Respondents
By Advocate: Sri Mahendra Kumar Shukla
O R D E R (ORAL)
Delivered by:
Hon'ble Ms. Jasmine Ahmed, Member - J None for the applicant even on revised call. It is seen from the record that after filing the case, the learned counsel for the applicant was not present on 07.05.2019, 30.05.2019, 07.08.2019 and 17.09.2019 and today also nobody is present on behalf of the applicant. We feel that the applicant has lost interest to pursue the case. Accordingly, the O.A. is dismissed in default and for non-prosecution.
(Devendra Chaudhry) (Jasmine Ahmed)
Member (A) Member (J)
JNS